Section 70(8) in Gujarat Minor Mineral Concession Rules, 2017
(8)Restoration of fauna/flora: - (a) Effective measures shall be taken for plantation in the area earmarked in the environment management plan. It shall be ensured that plantation shall be done at least five per cent of the total land of the cluster as specified every year;(b)The earmarked site for plantation shall be fenced and proper planning of watering and caring the plants shall be implemented. The same shall be looked after during the subsistence of the cluster;(c)Suitable trees shall be planted along cluster boundary, on both sides of the major roads, near site office of the mine and over the inactive dumps;(d)The lease holder shall not cut or injure any trees in area of his quarry lease without the previous sanction in writing of any officer authorised in this behalf under any law in force; and(e)All precautionary measures shall be taken during mining operations for conservation and protection of endangered fauna and flora.
